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Judgment
Mini Pushkarna, J
By order dated 18.12.2020, Sub-Registrar VI-E had refused to register the Sale Deed presented by the petitioner herein. Aggrieved by the same, petitioner herein had filed an appeal before the Court of Deputy Commissioner/ Register (North), Government of NCT of Delhi, being Appeal No. 761/DM/N/2021/1054-56 under Section 72 of the Registration Act, 1908. The said appeal came to be dismissed vide order dated 06.09.2021, against which the present writ petition has been filed.
On the last date of hearing, this Court had recorded that the present petition would not be maintainable since an efficacious alternative remedy is available for filing civil suit under Section 77 of the Registration Act, 1908, against order of the court of Deputy Commissioner/Registrar (North), Government of NCT of Delhi passed under Section 72 of the Registration Act, 1908.
Today, ld. Counsel for petitioner submits that in view of the aforesaid law position, he would withdraw the present writ petition and would seek appropriate legal remedy, as available.
In view thereof, the present writ petition is dismissed as withdrawn.